Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 59] [Entire Act] State of Rajasthan - Subsection Section 59(3) in Rajasthan Factories Rules, 1951 (3)Taking into account all conditions in which the work is to be performed, no worker shall be required or permitted to engage in the manual transport of load which, by reasons of its weight, is likely to jeopardize his health or safety.
